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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3) in The Rajasthan Land Development Corporation Rules, 1977

(3)The notice referred to in sub-rule (1) and (2) above shall be served in the manner prescribed in the Rajasthan Land Revenue Act, 1956.Chapter-III Enquiry by the Collector under section 28(2) of the Act